Madhya Pradesh High Court
Anil Bilthare vs The State Of Madhya Pradesh on 17 March, 2025
NEUTRAL CITATION NO. 2025:MPHC-JBP:13171
1 WA-666-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SURESH KUMAR KAIT,
CHIEF JUSTICE
&
HON'BLE SHRI JUSTICE VIVEK JAIN
ON THE 17th OF MARCH, 2025
WRIT APPEAL No. 666 of 2025
ANIL BILTHARE
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Anshuman Swamy, learned counsel for the appeal.
Shri Anubhav Jain, learned Government Advocate for respondent/State.
Dr. Anuvad Shrivastava, learned counsel for respondent No.4.
ORDER
Per: Hon'ble Shri Justice Suresh Kumar Kait, Chief Justice
The present appeal has been filed on the ground that the impugned
judgment is in teeth of the law settled by the Hon'ble Supreme Court in the
case of Divine Retreat Centre vs. State of Kerala and Others, reported in
(2008) 3 SCC 542, where in it was held that even in cases where no action is
taken by the police on the information given to them, the informant's remedy
lies under Sections 190, 200 Cr.P.C., but a writ petition in such a case is not
to be entertained.
2. Learned counsel appearing on behalf of the appellant submits that
the Supreme Court in the case of Sakiri Vasu vs. State of Uttar Pradesh and
Others, reported in (2008) 2 SCC 409, held as under:
NEUTRAL CITATION NO. 2025:MPHC-JBP:13171
2 WA-666-2025
"11. In this connection we would like to state that if a person has a
grievance that the police station is not registering his FIR under
Section 154 Cr.P.C., then he can approach the Superintendent of
Police under Section 154(3) Cr.P.C. by an application in writing.
Even if that does not yield any satisfactory result in the sense that
either the FIR is still not registered, or that even after registering it
no proper investigation is held, it is open to the aggrieved person
to file an application under Section 156 (3) Cr.P.C. before the
learned Magistrate concerned. If such an application under Section
156 (3) is filed before the Magistrate, the Magistrate can direct the
FIR to be registered and also can direct a proper investigation to
be made, in a case where, according to the aggrieved person, no
proper investigation was made. The Magistrate can also under the
same provision monitor the investigation to ensure a proper
investigation."
3. In the light of the above judgment, it is argued that the impugned
order deserves to be set aside.
4. The writ petitioner filed a petition under Article 226 of Constitution
of India making a prayer to issue direction to respondent/authorities to take
action in accordance with law.
5. In the writ petition, it was stated that private respondent had cheated
the petitioner and embezzled entire amount of money by making false
promises. Thus, prima facie cognizable offence is made out, therefore, the
respondents/authorities are duty bound to register a complaint and take
action against private respondent. If Police authorities found that no
cognizable offence is made out, then petitioner ought to have been informed
so that he can take recourse to alternate remedies available to him.
6. Before the Writ Court it was stated by the counsel for the State that
a complaint had been taken and Police is doing preliminary enquiry,
thereafter, soon action may be taken.
7. It is not in dispute that in commercial transactions Police has to go
NEUTRAL CITATION NO. 2025:MPHC-JBP:13171
3 WA-666-2025
through the complaint itself and on basis of complaint, has to take a decision
whether cognizable offence has been made out or not. The Writ Court has
rightly observed that no investigation can be done by the Police without
registering FIR in the present case.
8. Counsel for the State has received a communication dated
14/03/2025 from SDOP, Raheli, District Sagar, whereby stated as under:
उ आवेदन म आये त य के आधार पर सहायक लोक अिभयोजन
अिधकार महोदय दे वर जला सागर को प जार कर िशकायत आवेदन
म विधक राय दान करने हे तु लेख कया गया जनके ारा प ं.
/सहा./ ज.अिभ.अिध/17- ए/25 दनांक 03.03.25 के मा यम से लेख
कया क उपरो िशकायत आवेदन के अवलोकन उपरांत अनावेदक
अिनल ब थरे पता ी शारदा साद ब थरे िनवासी ाम घुघर दे वर
जला सागर ारा एजुकेटर कोड . 1262119131 ारा आवेदक याम
सुदं र कटारे एवं आशीष कटारे एवं अ य ाम वािसय से रािश सं हत
कर सहारा समूह क उप कंपनी टास म ट परपस कॉ पर टव सोसाईट
िलिमटे ड चाईजी कायालय दे वर म हत ा हय के सहमती से रािशय
का िनवेश कराया गया है एवं उ िनवेश का कं बुसन रसीद येक
हत ाह को दाय क गई है । िशकायती आवेदन के साथ टारस म ट
परपस कॉ परे टश सोसाईट िलिमटे ड चाईजी कायालय दे वर ारा
ब कंग/ व ीय सं यवहार क कायवाह कए जाने हे तु रजव बक ऑफ
इं डया ारा दाय क गई अनु ि प एवं अनावेदक क िनयु प
संल न नह ं है एवं सहारा ुप ऑफ कंपनी ारा हत ा हय से रािश
सं हत करने हे तु एजट िनयु कए जाने वावत कन याओं को
अपनाया जाता था, इस संबंध म उ कंपनी क िनयमावली भी सल न
नह ं है । अतः िशकायती आवेदन प म इस बात क त द क करते हुए
क या सहारा ुप ऑफ कंपनी टारस म ट परपस कॉ परे टश
सोसाईट िलिमटे ड चाईजी कायालय दे वर को व ीय सं यवहार कए
जाने हे तु रजव बक ऑफ इं डया ारा अनु ि दाय कया गया था एवं
अनावेदक ारा हत ा हय से उ कपनी के कन
िनयमावली/अिधिनयम के अंतगत रािशय का सं हण कया गया है । पर
अि म विधक कायवाह कया जाना उिचत होगा। अतः व र
अिधका रय के मागदशन अनुसार अि म विधक कायवाह कया जाना
उिचत होगा लेख कया है । प िशकायत म संल न है ।
दौरान जाँच के सहारा इं डया ुप ऑफ क पनी ा च सागर को थाना
दे वर से प ं 145/25 दनांक 11.03.25 जार कर अिनल ब थरे
िनवासी घुघर कोड सं या 126211913 कंस पद पर व कस काय के
िलये िनयु है एवं कन िनयमावली/अिधिनयम के अंतगत रािशयो का
सं हण कया गया है , संबंधी जानकार ा करने हे तु प लेख कया
गया जो जानकार अ ा है ।
NEUTRAL CITATION NO. 2025:MPHC-JBP:13171
4 WA-666-2025
आवेदक यामसु दर कटारे ारा द गई िशकायत जाँच म आये त यो
के आधार पर अभी तक अनावेदक अिनल व थरे के व सं ेय
अपराध का घ टत होना नह पाया गया है एवं सहारा े डट काप रे टव
सोसायट िलिमटे ड ा च सागर से अनावेदक अिनल ब थरे के संबंध म
जानकार ा होने के उपरांत वधी संगत कायवाह क जाती है ।
9. In view of the above, the concerned Police is directed to enquire
further and if any cognizable offence is made out, the Police is at liberty to
register the case as per the law and if any private individual is aggrieved by
the action to be taken by the Police, he may challenge the same before the
appropriate forum.
10. The Police shall certainly enquire into the matter without getting
influenced the order passed by the Writ Court.
11. With the aforesaid liberty and observation, the present appeal is
disposed of.
(SURESH KUMAR KAIT) (VIVEK JAIN)
CHIEF JUSTICE JUDGE
RS
